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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3)(vi) in Orissa Value Added Tax Act, 2004

(vi)Record the statement of the dealer or his manager, agent or servant or take extracts from the record and put identification marks on accounts, registers or documents and on any door, almirah, box or receptacle.